Section 38 in The West Bengal Non-Agricultural Tenancy Act, 1949
38. Settlement of rents in respect of non-agricultural lands by Revenue Officers in the case where a settlement of land revenue is not being or is not about to be made.-
Where an order has been made under section 27 for the preparation of a record-of-rights in respect of all non-agricultural lands in any [district] [Word substituted for the words 'local area, estate or tenure' by W.B. Act 8 of 1974.] or part thereof of which a settlement of land revenue is not being made or is not about to be made, the Revenue Officer shall, in settling the rents of such non-agricultural lands [*****] [Words and figures 'under sections 105 and 105A of the Bengal Tenancy Act, 1885,' omitted by W.B. Act 8 of 1974.] have regard to the provisions of this Act as to the determination of a fair and equitable rent and to such rules as may be made in this behalf under this Act.
